Raj Bala vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 10291 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          Execution Petition No.180 of 2023.




                                                                        .

                                          Date of decision: 26.07.2023.


    Raj Bala                                                  .....Petitioner.





                                    Versus
    State of Himachal Pradesh and others
                                                            .....Respondents.

    Coram


    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.

    The Hon'ble Mr. Justice Satyen Vaidya, Judge.

    Whether approved for reporting?1 No
    For the Petitioner          :          Mr. Rajeev Sharma, Advocate.

    For the Respondents :                  Mr. I.N.Mehta, Senior Additional



                                           Advocate    General    with   Mr.
                                           Ramakant Sharma, Ms. Sharmila
                                           Patial,    Additional Advocate




                                           Generals, Mr. J.S.Guleria, Ms.
                                           Priyanka    Chauhan,       Deputy





                                           Advocate Generals and Mr. Rajat
                                           Chauhan,    Law     Officer,  for
                                           respondent Nos. 1 and 2.





                                           Mr.   Naveen      K.   Bhardwaj,
                                           Advocate, for respondent No.3.


    Tarlok Singh Chauhan, Judge (Oral)

Notice. Mr. Ramakant Sharma, learned Additional

Advocate General and Mr. Naveen K. Bhardwaj, Advocate, appear

Whether the reporters of the local papers may be allowed to see the Judgment?Yes

and waive service of notice on behalf of respondent Nos. 1, 2 and 3

respectively.

.

2. Heard. The execution petition is disposed of with a

direction to the respondents to comply with the judgment passed by

this Court on 12.01.2023 in CWP No.1175 of 2021 in case tilted Raj

Bala vs. State of Himachal Pradesh and others and compliance

affidavit be filed within eight weeks.

3. For compliance, to come up on 04.10.2023.

(Tarlok Singh Chauhan)

Judge

(Satyen Vaidya)

Judge 26th July, 2023.

(krt)